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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1) in The Orissa District Planning Committees Rules, 2000

(1)In the case of any situation beyond control when the poll can not be continued, the Presiding Officer or the Returning Officer may announce an adjournment of the poll to a date to be fixed later, and where the poll is so adjourned by the Presiding Officer, the Returning Officer shall be informed immediately. The Presiding Officer shall also seal the ballot box and other packets and deposit them with the Returning Officer for sale custody.